Jeevesh Kumar Jain vs State Of Rajasthan
2021 Latest Caselaw 5963 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1876/2020

Jeevesh Kumar Jain S/o Tejmal Jain, Aged About 33 Years, Todi Mohalla, Mandana, District Kota (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through P.P.

2. Sadhna W/o Jeevesh Kumar Jain D/o Rajendra Kumar Loda, Aged About 28 Years, H.no. D/1,11 Labour Colony, Pratap Nagar, Bhilwara.

----Respondents

For Petitioner(s) : Mr. Ramniwas For Respondent(s) : Mr. Anil Joshi, PP

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

01/03/2021

The instant misc. petition has been filed seeking quashing of

FIR No. 136/2019, Mahila Police Station, Bhilwara for the offences

under Sections 498-A and 406 IPC and Section 4 of the Dowry

Prohibition Act.

Learned Public Prosecutor has submitted a factual report of

the IO on record as per which, the charge-sheet has been

submitted in the court concerned on 04.12.2019. Thus, leaving

the petitioner at liberty to raise all his objections before the

competent court at the appropriate stage, the instant misc.

petition as well as the stay application are dismissed as

infructuous.

(SANDEEP MEHTA),J 23-Sudhir Asopa & Devesh/-

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